Alpesh Palabhai Garchar vs State Of Gujarat
2026 Latest Caselaw 3723 Guj

Gujarat High Court

Alpesh Palabhai Garchar vs State Of Gujarat on 18 May, 2026

Author: Nirzar S. Desai

Bench: Nirzar S. Desai

                                                                                                                    NEUTRAL CITATION




                           R/CR.MA/11766/2026                                          ORDER DATED: 18/05/2026

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 11766
                                                 of 2026
                      ================================================================
                                                 ALPESH PALABHAI GARCHAR
                                                           Versus
                                                  STATE OF GUJARAT & ANR.
                      ===============================================================
                      Appearance:
                      PARTY IN PERSON(5000) for the Applicant(s) No. 1
                      MR DHAWAN JAYSWAL, APP for the Respondent(s) No. 1
                      ===============================================================

                        CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                                                           Date : 18/05/2026

                                                            ORAL ORDER

1. By way of this application, the applicant

is seeking temporary bail for a period of 30

days to attend the Asthi Visarjan ceremony of

his deceased grandmother.

2. Learned APP Mr.Dhawan Jayswal for the

respondent-State submits that the applicant

has already surrendered on 16.05.2026.

3. Considering the fact that the present

applicant is in judicial custody since only

5th December, 2025 and he has already attended

the post death rituals by availing temporary

NEUTRAL CITATION

R/CR.MA/11766/2026 ORDER DATED: 18/05/2026

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bail for three days, granted by the Trial

Court as well as, the applicant has

surrendered on 16.05.2026 as stated by learned

APP, I don't find any reason to grant any

further temporary bail at this stage.

4. According, the present application is

required to be dismissed and the same is

dismissed.

(NIRZAR S. DESAI,J)

PALAK